Section 96C in U.P. Zamindari Abolition and Land Reforms Rules, 1952
96C. [ [Added by Notification No. 2221-R/I-A-1042-1955, dated 10.01.1956.]
The Treasury or Sub-Treasury Office shall deposit the bonds so received in the Treasury or Sub-Treasury double-lock and send an intimation to the Rehabilitation Grants Officer concerned of the receipt of the particular indent. In case of non-receipt of the indent in full Treasury or Sub-Treasury Officer shall give intimation thereof to the Rehabilitation Grants Officer, who will then correspond in the matter with Public Debt Office.
